Section 9 in Rules under the Bihar and Orissa Places of Pilgrimage Act, 1920
9.
Upon the inspection and examination of any licensed house the Magistrate or Medical Officer of Health or other person authorised to make such inspection and examination shall record a succinct report of the result of such inspection and examination.(1)Date of inspection.(2)Number of licensed house.(3)Number of keeper.(4)Name and designation of inspecting officer.(5)Result of inspection.(6)Order by the Magistrate or Medical Officer of Health.
